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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(2) in Gujarat Minor Mineral Concession Rules, 2010

(2)Every holder of a quarry lease shall take all precautions to prevent or reduce to a minimum the discharge of toxic and objectionable liquid effluents from quarry, workshop or processing plant in to surface or ground water bodies and usable lands. These effluents shall confirm to the standards laid down in this regard.